S.S. Saron, J. - (1.) This order will dispose of CWP No.23828 of 2015, CWP No.10347 of 2016 and CWP No.18765 of 2016 as these have been filed in the nature of Public Interest Petitions and a similar prayer has been made for directing the Selection Committee to revise the results of the Punjab Civil Services (Judicial Branch) Examination, 2015 and dispense with the condition of obtaining a minimum 45 % marks in the aggregate of written examination by candidates of the Scheduled Castes and Backward Classes categories for qualifying for the viva-voce test for consideration for appointment to the Punjab Civil Services (Judicial Branch). The facts are taken from CWP No.23828 of 2015.
(2.) The petition has been filed in the nature of public interest for issuing a writ of mandamus or any other appropriate writ, direction or order for directing the Selection Committee for recruitment to Punjab Civil Services (Judicial Branch) Examination 2015 to revise the result of Punjab Civil Services (Judicial Branch) Examination, 2015 and dispense with the condition of obtaining minimum 45% in aggregate of the written examination by the candidates who are the members of Scheduled Castes category in the main written examination.
(3.) Rule 7 (2) of the Punjab Civil Services (Judicial Branch) Rule, 1951, as modified from time to time, requires that for being eligible for participating in the viva voce test for consideration for appointment as a Judicial Officer, a minimum 45% marks in aggregate in the main written examination should be obtained.;